Sri Sanjay D V vs Canara Bank
2023 Latest Caselaw 7054 Kant

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                                                         NC: 2023:KHC:36374
                                                    WP No. 22403 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                        BEFORE

                        THE HON'BLE MR JUSTICE S.G.PANDIT

                    WRIT PETITION NO. 22403 OF 2023 (GM-CPC)

                BETWEEN:

                SRI SANJAY D V
                S/O SRI VASANTH D C,
                AGED ABOUT 37 YEARS,
                RESIDENT OF HIREKOLAE ROAD,
                UPPALLI EXTENSION,
                CHIKKAMAGALUR-577101.
                                                              ...PETITIONER
                (BY SRI. GIRISH B BALADARE, ADV.)

                AND:

                    CANARA BANK
                    A BODY CORPORATE UNDER THE
                    BANKING COMPANIES (ACQUISITION AND
Digitally signed by
A K CHANDRIKA TRANSFER OF UNDERTAKINGS) ACT 1970
Location: High      HAVING ITS HEAD OFFICE AT 12,
Court of            JAYACHAMARAJENDRA ROAD,
Karnataka           BANGALORE AND CARRYING ON BANKING
                    BUSINESS OTHER PLACES AT
                    BEEKANAHALLI BRANCH,
                    CHIKKAMAGALUR TOWN-577101.

                REPRESENTED BY
                THE MANAGER AND HOLDER OF
                POWER OF ATTORNEY
                SRI RATHNAKARA V SHET,
                S/O SRI VINAYAKA SHET,
                AGED ABOUT 46 YEARS.
                                                             ...RESPONDENT
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                                             NC: 2023:KHC:36374
                                          WP No. 22403 of 2023




      THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION      OF   INDIA,   PRAYING     TO   QUASHING   THE
ANNEXURE-A THAT THE ORDER DATED 17/08/2023 PASSED BY
THE   PRINCIPAL    DISTRICT      AND   SESSIONS     JUDGE    AT
CHIKKAMAGALUR IN COM.O.S.NO.6/2023 ON IA NO.1 AND 2
FILED UNDER SECTION 151 OF CPC CONSEQUENTLY ALLOW
THE APPLICATIONS I.E. IA NO. 1 AND 2 BY PERMIT THE
PETITIONER TO FILE WRITTEN STATEMENT.


      THIS   PETITION,    COMING       ON   FOR    PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

Learned counsel Sri.Girish B.Baladare for petitioner

after arguing the matter for some time seeks leave to

withdraw the writ petition, with a prayer to keep open all

the contentions urged in the writ petition so as to enable

him to urge the said grounds in the appeal, if the

judgment goes against the petitioner.

Submission of the learned counsel for the petitioner

is placed on record.

NC: 2023:KHC:36374 WP No. 22403 of 2023

The writ petition is dismissed as withdrawn, with

liberty as stated above.

Sd/-

JUDGE

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